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PUBLIC NOTICE NO.
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DATE
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SUBJECT
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70(RE-98) /97-02
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05-02-99
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Amendment
in H.B. Vol. I 1997-2002 and Corrigendum to Public Notice No. 62 dated
24.12.1998 and Public Notice No.29 dated 10.8.1998
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69(RE-98) /97-02
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05-02-99
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Amendments in Schedule 2 Appendix 1 of ITC (HS)
Classification of Export & Import item 1997-2002.
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68(RE-98) /97-02
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03-02-99
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Amendments
in Schedule 2 Appendix 1 of ITC (HS) Classification of Export & Import
item 1997-2002.
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67(RE-98) /97-02
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22-01-99
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One
time extension in export obligation for bonafide default in respect of Old
Advance Licenses.
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66(RE-98) /97-02
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13-01-99
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Amendment in Para 8.38
of H.B. Vol. I, 1997-2002.
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65(RE-98) /97-02
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08-01-99
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Amendment
in Para 5.40 of H.B. Vol. I, 1997-2002
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64(RE-98) /97-02
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31-12-98
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Amendment
in Public Notice No. 26 dated 14.7.1997.
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62(RE-98) /97-02
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24-12-98
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DEPB
Rates
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61(RE-98) /97-02
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24-12-98
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EH/TH/STH/SST
Certificates for Hotels, Travel Agents, Tour Operators, Tourist transport
operators are also eligible for SIL in terms of Para 12.12(B)
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60(RE-98) /97-02
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24-12-98
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Amendments
in H.B. Vol. I, 1997-2002
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59(RE-98) /97-02
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24-12-98
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Amendments
in H.B. Vol. I, 1997-2002
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58(RE-98) /97-02
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23-12-98
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Import
of Plastic waste/ Scrap by EPZs.
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57(RE-98) /97-02
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10-12-98
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Amendment in Para 5.3
(a)(i) of H.B.Vol. I, 1997-2002
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56(RE-98) /97-02
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13-11-98
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Amendment in Para
5.3(b) of H.B. Vol. I, 1997-2002
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55(RE-98) /97-02
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11-11-98
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DEPB Rates
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54(RE-98) /97-02
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10-11-98
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Indian
Rupee value of the Special Currency Basket for the purpose of deferred
payments contracts entered into under the deferred payments protocol dated
30.4.1981 for the period 1.1.19981 to 31.12.1985 and deferred payments
protocol dated 23.12.1985 for the period 1.1.1986 to 31.12.1990 between the Government
of India & the USSR relating to the deliveries of machinery and equipment
from the USSR to India on deferred payment terms.
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53(RE-98) /97-02
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06-11-98
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Amendments
in the H.B. Vol. I, 1997-2002.
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52(RE-98) /97-02
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05-11-98
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Amendments/ Corrections
and additions for SION.
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51(RE-98) /97-02
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26-10-98
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Deletion
of condition (iii) against entry at S.No. 6 related to Cotton Yarn in
Scheduled 2 Appendix 1 of ITC (HS) Classification of Export & Import
items 1997-2002.
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50(RE-98) /97-02
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15-10-98
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Submission
of import return for Mulberry Raw Silk by the Agencies who have been allowed
import of Mulberry Raw Silk without Import License in terms of Public Notice
No.47 dated 8.10.1998.
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49(RE-98) /97-02
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14-10-98
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Deletion
of items “ Powder Milk” and “Ghee” under column 2 of Sr. No.29 of Schedule 2
Appendix 1 of ITC (HS) Classifications of Export & Import items
1997-2002.
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48(RE-98) /97-02
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13-10-98
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Deletion
of items “ Powder Milk” and “Ghee” under column 2 of Sr. No.29 of Schedule 2
Appendix 1 of ITC (HS) Classifications of Export & Import items
1997-2002.
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47(RE-98) /97-02
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08-10-98
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Agencies
who can import Mulbery Raw Silk without import license.
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46(RE-98) /97-02
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07-10-98
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Amendments
in the H.B. Vol. I
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45(RE-98) /97-02
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05-10-98
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Policy
relating to import of wheat by Roller Flour Mills.
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44(RE-98) /97-02
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28-09-98
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One-time
Extension in Export Obligation for Bonafide Default in respect of Old Advance
Licences.
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43(RE-98) /97-02
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Substitution
of Appendix 27,29 & 36
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42(RE-98) /97-02
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21-09-98
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DEPB
Rates.
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41(RE-98) /97-02
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16-09-98
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Special
Advance License Scheme for export of Electronic Products
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40(RE-98) /97-02
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15-09-98
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Amendments
in the H.B. Vol. I, 1997-2002.
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39(RE-98) /97-02
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15-09-98
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Amendments
in Schedule 2 Appendix 1 of ITC (HS) Classifications for Export & Import
items 1997-2002
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38(RE-98) /97-02
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15-09-98
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Deletion
of. Sr. No.4 of H.B. Vol.II, 1997-2002
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37(RE-98) /97-02
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10-09-98
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Amendments/modifications
and addition in SION.
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36(RE-98) /97-02
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02-09-98
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Addition
of Silk waste against Sr. 38 in Schedule 2 Appendix I of ITC (HS)
Classification of Export &Import items 1997-2002.
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35(RE-98) /97-02
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01-09-98
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Amendments
in Schedule 2 Appendix 1 of ITC ( HS) Classifications of Export & Import
Items 1997-2002.
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34(RE-98) /97-02
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31-08-98
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Handbook
of Procedures, 1997-2002 Vol. 2 ( incorporating amendments made upto 31st
August, 1998.
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33(RE-98) /97-02
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27-08-98
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Permission for Non SSI Units for expansion or creation of new
capacities for the items reserved for SSI Units.
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32(RE-98) /97-02
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24-08-98
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Extension of export obligation period for 4 months with payment of
1% penalty on unfulfilled FOB.
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31(RE-98) /97-02
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21-08-98
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DEPB Rates.
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30(RE-98) /97-02
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21-08-98
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Amendments in H.B. Vol. I 1997-2002
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29(RE-98) /97-02
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10-08-98
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Addition of Agency after Sr. No. 21 under Appendix 32 A and after
Sr. No. 15 under list of ISO 9000 (series) Certificate agencies of Appendix
32B.
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28(RE-98) /97-02
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10-08-98
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Deletion of Inspection and Certification Agencies at Sr.No.17 in
Appendix 32 A of H.B. Vol. I
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27(RE-98) /97-02
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06-08-98
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Indian
Rupee Value of the special currency Basket for the purposes of deferred
payments contracts entered into under the Deferred payments protocol dated
the 30th April, 1981 for the period l.l.81 to 31.12.85 and the
Deferred payments protocol dated 23rd December, 1985 for the period
l.l.1986 to 31.12.90 between the Government of India and the USSR relating to
the deliveries of machinery and equipment from the USSR to India on deferred
payment terms.
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26(RE-98) /97-02
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05-08-98
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Specification of conditions
& procedure for export of Species of exotic birds.
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25(RE-98) /97-02
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01-08-98
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Items freely importable to India from SAARC Countries
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22(RE-98) /97-02
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10-07-98
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DEPB rates
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21(RE-98) /97-02
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07-07-98
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Addition of Marine Product Export Development Agency under HACCP
certification agencies in Appendix 32 B.
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20(RE-98) /97-02
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26-06-98
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Validity to Advance & DEPB Licenses issued with Port of
registration Kandla for the damage caused by natural calamity in Gujarat region.
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19(RE-98) /97-02
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24-06-98
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Fixation/Modification
of Standard Input Output Norms
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18(RE-98) /97-02
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22-06-98
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Fixation/Modification
of Standard Input Output Norms
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17(RE-98) /97-02
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22-06-98
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Amendments in Schedule 2 Appendix 1 of ITC (HS) Classifications of
Export and Import items 1997-2002
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16(RE-98) /97-02
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18-06-98
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DEPB Rates.
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15(RE-98) /97-02
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08-06-98
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Amendment in H.B. Vol.I (1997-2002)
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14(RE-98) /97-02
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05-06-98
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DEPB
Scheme
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13(RE-98) /97-02
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08-05-98
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Extension
of time limit for completing export obligation/release of Gold/
Silver/Platinum taken from the designated authorities under Chapter-8 of the
Exim Policy, 1997-2002
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12(RE-98) /97-02
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05-05-98
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Indian
Rupee Value of the special currency Basket for the purposes of deferred
payments
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11(RE-98) /97-02
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05-05-98
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Continuance
of deemed export benefits under para 10.2(d) of Exim Policy, 1997-2002 &
paragraph 121(e) of Exim Policy, 1992-97 for supplies made to Madhya Pradesh
Electricity Board for execution of their Thermal Power Projects in the wake
of withdrawal of World Bank loan for this Project.
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10(RE-98) /97-02
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01-05-98
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DEPB
Scheme
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9(RE-98) /97-02
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30-04-98
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Amendment in H.B. Vol. I
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8(RE-98) /97-02
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29-04-98
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Freely importable items from SAARC Countries.
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7(RE-98) /97-02
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24-04-98
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One
time extension in EO for bonafide default in respect of old Advance Licences
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6(RE-98) /97-02
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15-04-98
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DEPB
Scheme
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5(RE-98) /97-02
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15-04-98
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I-O
Norms
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4(RE-98) /97-02
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15-04-98
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DEPB
Scheme
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3(RE-98) /97-02
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13-04-98
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Amendment in
Public Notice No. 26 dated 14.7.1997 and Public Notice No. 59 dated
11.12.1997
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2(RE-98) /97-02
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13-04-98
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Procedures & Conditions to be followed for export
of Sandalwood De-oiled Spent Dust.
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1(RE-98) /97-02
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31.03.1998
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